Section 14(6) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(6)Notwithstanding anything in this section, the Government may-(i)lease out any land vesting in them under this Act for such purposes and on such terms and conditions as may be specified by them; or(ii)reserve such land for any common use or benefit of the community; [or [Added by Act No.25 of 2008 and subsequently substituted by Act No.19 of 2009.](iii)utilize/sell such lands for infrastructure/industrial development or any such public purpose.]
